ASHA G Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.5 is before this Court calling in question proceedings in CC.No.32092/2021 registered for offences punishable under Ss. 498A, 504, 506, 323 read with 34 of the Indian Penal Code, 1860 ('the IPC' for short).

(2.) Heard Sri. Chandan K. learned counsel appearing for the petitioner and Sri. K. Nageshwarappa, learned High Court Government Pleader appearing for respondent No.1.

(3.) The petitioner is said to be the neighbour of a couple, who get married on 17/11/2006 and their marriage appears to have gone to doldrums. Respondent No.2 registers a complaint on 13/2/2021 for offences punishable under Ss. 498A, 504, 506, 323 read with 34 of the IPC. The police after investigation filed a charge sheet. The filing of the charge sheet and issuance of summons is what has driven the present petitioner/accused No.5 to this Court in the subject petition.